CIT vs. RB NARAIN SUGAR MILLS LTD

I \ #3 7o 09.O8.20L1 Present: Ms. Rashmi Chopra, Adv. for the Revenue. +lTA No.942l2O11 t< The Income Tax Appellate Tribunal followed its earlier order in respect of the same assessee pertaining to the earlier assessment. Against that order, appeals were filed which was dismissed by this Court. In fact, certain matters were taken even to the Supreme Court by filing Special Leave Petitions and those SLPs have also been dismissed. ln view thereof, we are of the opinion that no question of law arises. This appeal is accordingly dismissed. \(l -Ar'21' M.L. MEHTA, J. AUGUST 09, 2OI.1 pmc a \ n :A-.K. SlKRl, J. 2011:DHC:14568-DB